Supreme Court - Daily Orders
The State Of Telangana vs C. Shobha Rani on 26 June, 2023
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.9 COURT NO.15 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 10087/2023
(Arising out of impugned final judgment and order dated 29-11-2022
in CRL.P. No. 10267/2022 passed by the High Court For The State Of
Telangana At Hyderabad)
THE STATE OF TELANGANA Petitioner(s)
VERSUS
C. SHOBHA RANI Respondent(s)
(IA No. 107194/2023 - CONDONATION OF DELAY IN FILING
IA No. 107195/2023 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS
IA No. 107196/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 26-06-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANOJ MISRA
[VACATION BENCH]
For Petitioner(s) Mr. K. M. Nataraj, A.S.G.
Mr. Sharath Nambiar, Adv.
Ms. Archana Pathak Dave, Adv.
Ms. Chitrangada Rastravara, Adv.
Ms. Sweksha, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice.
Signature Not Verified Digitally signed by(RASHMI DHYANI PANT) NEETA SAPRA Date: 2023.06.26 (SAROJ KUMARI GAUR) 16:52:11 IST COURT MASTER (SH) Reason: ASSISTANT REGISTRAR